Himachal Pradesh High Court
Roshan Lal & Others vs Sh.P.C. Dhiman on 28 July, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
COPC No.311 of 2016
Date of decision: 28.07.2016
.
Roshan Lal & others ..Petitioners
Versus
Sh.P.C. Dhiman . Respondent
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting?
of
For the petitioners: Ms.Megha Kapur Gautam, Advocate.
For the respondent: Mr.Shrawan Dogra, Advocate General, with
rt Mr.Anup Rattan, Additional Advocate General
and Mr.J.K. Verma, Deputy Advocate General.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
Issue notice. Mr.J.K. Verma, learned Deputy Advocate General, waives notice on behalf of the respondent.
2. This contempt petition is disposed of by directing the respondent to comply with the directions, dated 2nd May, 2012, passed in CWP No.2696 of 2012, within a period of six weeks, if not already complied with and report compliance before the Registrar (Judicial), in default, show cause.
3. The Registry to convey the order to the respondent and also furnish the copy of the same to the learned Advocate General.
Copy Dasti.
( Mansoor Ahmad Mir )
Chief Justice
July 28, 2016 ( Sandeep Sharma )
(cm/vt) Judge
::: Downloaded on - 15/04/2017 20:54:24 :::HCHP